Section 15(4) in Andhra Pradesh Control of Organised Crime Act, 2001
(4)The Review Committee.after examining the entire record and holding such enquiry, if any, deemed necessary may, by order in writing, either approve the order passed by the competent authority or may issue order disapproving the same. On issue of an order of disapproval by the Review Committee, the interception, if any, already commenced shall be forthwith discontinued. The intercepted communication, if any in the form of tape, wire or other device shall, thereupon be directed to be destroyed and a certificate rendered to that effect.
